DAMYANTI DEVI Vs. JYOTI PURAM SAHKARI GRIN NIRMAN

JUDGEMENT

(1.) Heard the learned Counsel for the appellant, learned Counsel for the respondent No. 1 and the learned Counsel for the respondent No. 2 at length under Order 41 Rule 11 C.P.C.

(2.) With consent of the parties this appeal is being disposed of at the admission stage itself.

(3.) The appellant, Damyanti Devi Manila College, Khajpura, has filed this appeal against the order dated 18.8.2009 passed by the Subordinate Judge - 1st, Patna, in Title Suit No. 381 of 2008 whereby the court below has rejected the injunction petition filed by the plaintiff appellant.